Sharanappa Basappa Rudrakshi vs The State Of Karnataka
2024 Latest Caselaw 26668 Kant

Karnataka High Court

Sharanappa Basappa Rudrakshi vs The State Of Karnataka on 7 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                               -1-
                                                      NC: 2024:KHC-D:16265-DB
                                                       WA No. 100422 of 2022




                               IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH
                          DATED THIS THE 7TH DAY OF NOVEMBER, 2024
                                            PRESENT
                        THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                              AND
                          THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                           WRIT APPEAL NO. 100422 OF 2022 (LA-RES)


                   BETWEEN:

                   SHARANAPPA BASAPPA RUDRAKSHI
                   AGE: 68 YEARS, OCC: BUSINESS,
                   R/O. NEAR LION SCHOOL,
                   EXTENSION AREA, BAGALKOT,
                   DIST: BAGALKOT.

                                                                  ...APPELLANT
                   (BY SRI. B.V.SOMAPUR, ADVOCATE)


                   AND:
Digitally signed
by MANJANNA E
                   1.   THE STATE OF KARNATAKA
Location: HIGH
COURT OF                REP. BY THE PRINCIPAL SECRETARY,
KARNATAKA
DHARWAD                 REVENUE DEPARTMENT,
BENCH
Date: 2024.11.11        M.S.BUILDING,
12:44:03 +0530
                        BENGALURU-560001.

                   2.   THE COMMISSIONER
                        REHABILITATION AND
                        RESETTLEMENT (R AND R),
                        LAND ACQUISITION,
                        EX-OFFICIO SECRETARY
                        TO GOVERNMENT REVENUE DEPARTMENT,
                        UKP NAVANAGAR, BAGALKOT.
                            -2-
                                  NC: 2024:KHC-D:16265-DB
                                   WA No. 100422 of 2022




3.   THE SPECIAL DEPUTY COMMISSIONER
     AND GENERAL MANAGER R AND R,
     UKP NAVANAGAR, BAGALKOT.

4.   THE BAGALKOT TOWN DEVELOPMENT AUTHORITY
     NAVANAGAR, BAGALKOT,
     REP. BY ITS CHIEF ENGINEER.

5.   THE SPECIAL LAND ACQUISITION OFFICER
     BAGALKOT TOWN DEVELOPMENT AUTHORITY,
     NAVANAGAR, BAGALKOT.

                                           ...RESPONDENTS

(BY SRI. PRAVEEN K.UPPAR, AGA FOR R1 TO R3;
    SRI. G.K.HIREGOUDAR, ADV. FOR R4 AND R5)


      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH

COURT ACT, 1961, PRAYING THIS HON BLE COURT TO, ALLOW

THIS WRIT APPEAL BY SETTING ASIDE THE JUDGMENT DATED

21/12/2021 PASSED BY THE LEARNED SINGLE JUDGE IN W.P.

NO. 100511/2017 AND ALLOW THE SAID WRIT PETITION.


      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,

THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:   THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
          AND
          THE HON'BLE MR. JUSTICE VENKATESH NAIK T
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                                       NC: 2024:KHC-D:16265-DB
                                        WA No. 100422 of 2022




                        ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

Memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

RSH / Ct:vh